Section 4 in U.P. Kshettra Panchayats (Formation of Committees) Rules, 1962
4. Notice of meeting.
(1)The Pramukh shall as soon as may be after the assumption of office give-(i)to the Pradhans of each Circle within the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] a notice stating therein the place at, the dates on and the hours during which nominations shall be received and taken up for scrutiny, and election, if necessary, shall be held to elect one member for each Circle by the Pradhans from such Circle out of themselves; and(ii)to the members of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] at least one week's notice stating therein the place at, the dates on and the hours during which nominations shall be received and taken up for scrutiny, and election, if necessary, shall be held to elect 5 members by the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] out of its members, other than those already elected under clause (i) of sub-section (1) of Section 88.(2)The notices issued under sub-rule (i) shall be sent by post under certificate of posting to the last known address of each Pradhan in the case of election under clause (i) of sub-section (1) of Section 88 and to every member of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.] in the case of elections under clause (ii) of the said sub-section and a copy thereof shall also be pasted at the office of the [Kshettra Panchayat] [Substituted by U. P. Act No. 9 of 1994.].
